CHELLAPPA Vs. STATE

JUDGEMENT

(1.) Petitioner/first accused in C.C. 15 of 1996 has preferred the revision aggrieved against the conviction and sentence imposed by the learned Additional Sessions Judge, Tirunelveli by an order dated 4-11-98.

(2.) The case in brief is as follows :

(3.) P.W. 8 Dr. Ulagammal, examined P.W. 1 and found one grievous injury on him, for which she gave the wound certificate Ex. P. 6. He was also referred to Tirunelveli Medical College Hospital where one doctor Andrew Jebakumar took X-ray photograph for P.W. 1 and found that there was fracture in the upper part of maxilla and for which he sent a report Ex. P. 4. M.O. 1 is the X-ray. Since Dr. Andrew Jebakumar had gone to foreign country, P.W. 7 doctor Muthukumar, tutor in Radiological department was examined. On the strength of M.O. 1 and Ex. P. 4, the doctor P.W. 8 issued Ex. P. 6.